Section 462(a) in Police Regulations, Bengal , 1943
(a)When an appeal is preferred to the High Court against the orders of a Sessions Judge in a serious case the Superintendent shall, on receipt of notice of the appeal from the District Magistrate, inform him of any particularly important facts connected with the case that should be brought to the notice of the Legal Remembrancer and whether the latter should be asked to enter appearance for the Crown even though the appellant is unrepresented. He shall also consider, in consultation with the Magistrate, the propriety of deputing the investigating officer or the Public Prosecutor personally to instruct the counsel representing the Crown in the High Court.
